DEVENDRA BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application preferred under Sec. 482 of Cr.P.C., is filed by the applicant against the order dtd. 13/10/2022 passed by learned Additional Chief Judicial Magistrate, Haldwani, District Nainital in Miscellaneous Criminal Case No.533 of 2022 Devendra Bisht Vs. Bhupesh Tiwari. A further challenge has been led to the judgment and order dtd. 25/5/2023 passed by the learned First Additional Sessions Judge, Haldwani, District Nainital in Criminal Revision No.154 of 2022 Devendra Bisht Vs. Bhupesh Tiwari.

(3.) The facts of the case in nutshell are that an application under Sec. 156(3) of Cr.P.C. was filed by the applicant before the trial court stating therein that he is a proprietor in the Heart Centre, wherein, the respondent No.2 had been appointed as Manager. In the month of June 2022, the respondent No.2 took control of the entire centre and he has not giving the details of income and expenditure relating to the aforesaid centre. The phone number of the applicant has also been blocked, thus, the applicant is being denied of his legal rights.